Supreme Court - Daily Orders
Commissioner Of Income Tax Chennai vs M/S United India Insurance Co. Ltd. on 27 January, 2020
Bench: Rohinton Fali Nariman, S. Ravindra Bhat
ITEM NO.21 COURT NO.4 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No. 900/2020
(Arising out of impugned final judgment and order dated 14-06-2019
in TCA No. 332/2019, TCA No. 335/2019, TCA No. 337/2019 and TCA No.
329/2019 passed by the High Court of Judicature at Madras)
COMMISSIONER OF INCOME TAX CHENNAI Petitioner(s)
VERSUS
M/S UNITED INDIA INSURANCE CO. LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.10959/2020-CONDONATION OF DELAY
IN FILING and IA No.10960/2020-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 27-01-2020 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
For Petitioner(s) Mr. Vikramjit Banerjee, ASG.
Mr. Nalin Kohli, Adv.
Mr. K. Prasaran, Adv.
Mr. Siddhartha Sinha, Adv.
Mr. Om Prakash Shukla, Adv.
Mrs. Anil Katiyar, AOR
Mr. Ankit Roy, Adv.
Ms. Nimisha Menon, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
Hearing expedited.
Pleadings to be completed in the meanwhile. Tag the matter along with Civil Appeal No. 7681 of 2019.
Signature Not Verified Digitally signed by R NATARAJAN Date: 2020.01.28 17:25:13 ISTReason: (NIDHI AHUJA) (NISHA TRIPATHI) COURT MASTER (SH) BRANCH OFFICER